High Courts06 Sept 1987Allowed
Chaina Ram Vs State of Rajasthan and Others
Rajasthan High Court · (1988) 1 WLN 278
Constitution of India, 1950 — Article 226Negotiable Instruments Act, 1881 (NI) — Section 25
COURT ARCHIVE
Rajasthan High Court judgments, 1987
706 judgments · page 9 of 36
High Courts04 Sept 1987Dismissed
State of Rajasthan Vs Bhera Ram and Another
Rajasthan High Court · (1987) WLN 465
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7
High Courts04 Sept 1987
Commissioner of Wealth-tax Vs Sanwarmal Shivkumar
Rajasthan High Court · (1987) 66 CTR 5 : (1988) 171 ITR 377
Wealth Tax Act, 1957 — Section 2, 5(1)
High Courts04 Sept 1987
Deep Chand Kothari Vs Commissioner of Income Tax
Rajasthan High Court · (1988) 67 CTR 117 : (1988) 171 ITR 381
Income Tax Act, 1961 — Section 147
High Courts04 Sept 1987
Harikishan Vs Smt. Shantidevi
Rajasthan High Court · (1989) CriLJ 439 : (1988) 1 RLW 304 : (1988) 1 WLN 354
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 135, 482
High Courts04 Sept 1987
George Talkies Circuit Vs Commissioner of Income Tax
Rajasthan High Court · (1987) 66 CTR 150 : (1988) 171 ITR 386
Partnership Act, 1932 — Section 41
High Courts04 Sept 1987Dismissed
Misara Vs State of Rajasthan
Rajasthan High Court · (1988) WLN 64
Penal Code, 1860 (IPC) — Section 302, 304, 307, 324
High Courts03 Sept 1987Allowed
Madanlal Vs Khushi Ram and Another
Rajasthan High Court · AIR 1988 Raj 190 : (1988) 1 RLW 398 : (1988) WLN 193
Civil Procedure Code, 1908 (CPC) — Section 152, 47
High Courts03 Sept 1987Dismissed
Kali alias Kala Singh Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 505
Penal Code, 1860 (IPC) — Section 302, 34, 449
High Courts03 Sept 1987
Raju alias Raj Kumar Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 630
High Courts03 Sept 1987Allowed
Hari Narain Tiwari Vs Damodar Busar
Rajasthan High Court · (1988) 1 RLW 615 : (1987) WLN 631
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5
High Courts03 Sept 1987Dismissed
Fauja Singh and Others Vs State of Rajasthan
Rajasthan High Court · (1988) 1 RLW 558 : (1988) 1 WLN 704
Army Act, 1950 — Section 122, 125Criminal Procedure Code, 1973 (CrPC) — Section 192, 209, 240, 246, 252Penal Code, 1860 (IPC) — Section 307, 324, 34, 475
High Courts02 Sept 1987
Commissioner of Income Tax Vs Motilal Ramjiwan and Company
Rajasthan High Court · (1987) 66 CTR 23 : (1988) 171 ITR 294
Income Tax Act, 1961 — Section 40
High Courts02 Sept 1987Allowed
Nen Mal and Vs Kan Mal and Others
Rajasthan High Court · AIR 1988 Raj 33 : (1987) RLW 638 : (1987) 2 WLN 805
Constitution of India, 1950 — Article 14, 15, 19(1)Rajasthan Pre-emption Act, 1966 — Section 6(1)(iii)
High Courts02 Sept 1987
Hasti Mal Vs Bhoja and State of Rajasthan
Rajasthan High Court · (1987) RLW 471 : (1987) WLN 493
Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 452, 457Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379
High Courts02 Sept 1987
Vidhya Bhawan Society and Another Vs Smt. Vishwa Vijay Singh
Rajasthan High Court · (1988) 1 RLW 640 : (1988) 1 WLN 600
Constitution of India, 1950 — Article 12, 226, 311, 32
High Courts01 Sept 1987Allowed
Nathu Lal Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 606
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts01 Sept 1987Dismissed
State of Rajasthan Vs Moti
Rajasthan High Court · (1987) WLN 514
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 11, 16
High Courts01 Sept 1987
Jepla and Others Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 485
Penal Code, 1860 (IPC) — Section 323, 326, 34, 341, 342
High Courts01 Sept 1987Dismissed
Prem Surana Vs State of Rajasthan
Rajasthan High Court · (1987) WLN 466
Criminal Procedure Code, 1973 (CrPC) — Section 102, 162, 482Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120, 140, 147, 347, 384